Section 27 in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
27. Filing of nomination papers and depositing of securities.
(1)Any person who is member of a co-operative society, in existence within the notified market area, may be nominated as a candidate for the election of one member under clause (b) or clause (c), as the case may be, of sub-section (2) of section 12, provided he delivers in person, or sends through the representative of that society, a nomination paper completed in all respects on the date, time and place specified in the election programme.(2)The nomination of each candidate shall be made on a separate nomination paper in Form 'P' and must be subscribed by the candidate himself as assenting to the nomination, and by [one person as proposer who shall be a member of that society] [Substituted vide Notification No. GSR 164/PA- 23/61/S-43/Amd. (2) /63 dated 28th June, 1963.].(3)Each candidate filing a nomination paper under the above provision shall, at or before the time of delivery of his nomination paper, deposit or cause to be deposited a sum of twenty rupees either in the treasury or sub- treasury or with the local Lambardar or the Returning Officer, and produce a receipt obtained from treasury or sub-treasury or from the Lambardar or the Returning Officer, as the case may be, and no candidate shall be deemed to be duly nominated unless such deposit has been made.(4)If a candidate by whom or on whose behalf the deposit referred to in sub- rule (3) has been made is not elected and the number of votes polled by him is less than one half of the votes polled by the candidate who is declared to have been elected with least number of votes, the deposit shall be forfeited to the Government.(5)The provisions regarding the return of security deposits shall be same as laid down in sub-rule (2) of rule 8.
